Rajesh .B vs The Regional Transport Authority
2023 Latest Caselaw 5369 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                        WP(C) NO. 13050 OF 2023
PETITIONER/S:

          RAJESH .B
          AGED 42 YEARS
          S/O BALAKRISHNAN PILLAI, PADMAVILASAM SABRI HOUSE ,
          KAITHARAM P.O. NORTH PARAVUR , ERNAKULAM, PIN - 683519
          BY ADV PRASAD CHANDRAN


RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY,
          ERNAKULAM, REPRESENTED BY ITS SECRETARY CIVIL STATION,
          KAKKANAD ERNAKULAM, PIN - 682030
    2     THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, ERNAKULAM , CIVIL STATION
          , KAKKANAD, ERNAKULAM PIN. ., PIN - 682030

          BY ADV. JIMMY GEORGE.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13050 OF 2023
                                        2

                       MOHAMMED NIAS C.P.J.
                     ..........................................
                       W.P. (C )No.13050 of 2023
                      .........................................
                  Dated this the 25th day of April, 2023


                                 JUDGMENT

The petitioner is a stage carriage operator on the route North Paravur-

Vytila Hub via Koonnanmavu, Varapuzha Bridge, Edappally Bye pass. He has

submitted Ext.P1 request for regular permit, to which the respondent sent

Ext.P2 notice to the petitioner to produce the current documents.

2. The limited prayer of the petitioner to finalise the proceedings for

issuance of a fresh regular stage carriage permit. It is submitted that hearing

is over and the documents called for were produced by the petitioner. In such

circumstances, there will be a direction to the respondent to pass orders

thereon pursuant to Ext.P2 within a period of one month from the date of

receipt of a copy of this judgment.

Writ petition is disposed as above.

Sd/-Mohammed Nias. C.P., Judge.

Al/-25.04.2023.

WP(C) NO. 13050 OF 2023

APPENDIX OF WP(C) 13050/2023

PETITIONER EXHIBITS ExhibitP1 A TRUE COPY OF THE REQUEST SUBMITTED BY PETITIONER DATED 06.01.2023 ExhibitP2 . A TRUE COPY OF THE NOTICE NO. J1/233/2023/E DATED 30.01.2023 ExhibitP3 A TRUE COPY OF THE REGISTRATION CERTIFICATE OF STAGE CARRIAGE KL-07/BD 9077 DATED 6.11.2006